COURT ARCHIVE

Patna High Court judgments, 1985

365 judgments · page 13 of 19

High Courts11 Apr 1985Dismissed

Binod Kumar Tebriwal and Another Vs Currency Officer, Reserve Bank of India and Another

Patna High Court · AIR 1986 Patna 55 : (1986) 34 BLJR 455 : (1986) 60 CompCas 61

Constitution of India, 1950 — Article 226High Denomination Bank Notes (Demonetisation) Act, 1978 — Section 7, 8

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High Courts10 Apr 1985Allowed

Frick India Limited Vs Sharma Cold Storage and Ice Factory (P) Ltd.

Patna High Court · AIR 1986 Patna 94 : (1985) PLJR 595

Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 28

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High Courts10 Apr 1985Allowed

Mosst. Gudhani Devi and Others Vs State of Bihar and Others

Patna High Court · (1985) 33 BLJR 416 : (1985) PLJR 666

Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 — Section 10(1), 3, 5

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High Courts10 Apr 1985Allowed

Frick India Ltd. Vs Sharma Cold Storage and Ice Factory (P) Ltd.

Patna High Court · (1986) 34 BLJR 43

Contract Act, 1872 — Section 28

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High Courts09 Apr 1985

Ram Ayodhya Rai Vs State of Bihar and Others

Patna High Court · (1986) 159 ITR 634

Estate Duty Act, 1953 — Section 53, 53(1)

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High Courts09 Apr 1985Dismissed

Chhabila Singh and Others Vs Sumitra Devi and Others

Patna High Court · AIR 1985 Patna 368 : (1986) 34 BLJR 105 : (1986) PLJR 199

Arbitration Act, 1940 — Section 14, 14(2), 40

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High Courts09 Apr 1985Allowed

Sk. Mohammad Osaid and Others Vs Sk. Abdul Wahid and Others etc.

Patna High Court · AIR 1986 Patna 90 : (1985) PLJR 523

Bihar State Weaker Section Legal Aid Act, 1983 — Section 17

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High Courts09 Apr 1985Allowed

Prabhat Zarda Factory and Another Vs State of Bihar and Another

Patna High Court · AIR 1985 Patna 241 : (1985) PLJR 531

Bihar Agricultural Produce Markets Act, 1960 — Section 2(1), 27Constitution of India, 1950 — Article 226

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High Courts09 Apr 1985

Anjuman Ahle Hadees, Darbhanga and Others Vs State of Bihar and Others

Patna High Court · AIR 1985 Patna 315 : (1985) PLJR 837

Bihar State Madarsa Education Board Act, 1981 — Section 24, 25, 26, 7, 7(2)Constitution of India, 1950 — Article 30(1)

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High Courts09 Apr 1985Allowed

Ahmad Mian and Others Vs State of Bihar and Others

Patna High Court · (1986) 34 BLJR 448 : (1985) 33 BLJR 591 : (1985) PLJR 589

Constitution of India, 1950 — Article 226

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High Courts09 Apr 1985Allowed

Malpani Chemical Works Vs The State of Bihar and Another

Patna High Court · (1986) 61 STC 193

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High Courts08 Apr 1985

Commissioner of Income Tax Vs Gulab Chand Keshari

Patna High Court · (1986) 50 CTR 161 : (1986) 158 ITR 714 : (1986) 27 TAXMAN 184

Income Tax Act, 1961 — Section 271(1)

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High Courts08 Apr 1985Dismissed

Kishori Singh Vs State of Bihar and Others

Patna High Court · AIR 1985 Patna 298 : (1985) PLJR 605

Constitution of India, 1950 — Article 226

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High Courts05 Apr 1985

Commissioner of Income Tax Vs Jaiswal Verma Construction Co.

Patna High Court · (1987) 164 ITR 561 : (1987) 30 TAXMAN 250

Income Tax Act, 1961 — Section 256(1)

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High Courts05 Apr 1985Allowed

Akhauri Krishna Kumar Sinha and Others Vs Mundrika Prasad

Patna High Court · AIR 1985 Patna 378 : (1986) 34 BLJR 591 : (1986) PLJR 1119

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19A

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High Courts04 Apr 1985

Commissioner of Income Tax Vs Jai Ram Prasad

Patna High Court · (1986) 55 CTR 193 : (1987) 165 ITR 443 : (1986) 29 TAXMAN 396

Income Tax Act, 1961 — Section 256(1), 271(1), 64

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High Courts02 Apr 1985

Binod Kumar Singh Vs State of Bihar

Patna High Court · (1985) CriLJ 1878

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 197, 227Penal Code, 1860 (IPC) — Section 109, 161, 302, 307, 324

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High Courts01 Apr 1985

Commissioner of Income Tax Vs Standard Mercantile Co.

Patna High Court · (1986) 157 ITR 139 : (1985) 23 TAXMAN 452

Income Tax Act, 1961 — Section 142(1), 144, 185, 186, 186(2)

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High Courts01 Apr 1985

Jamshedpur Co-operative Stores Ltd. Vs Commissioner of Income Tax

Patna High Court · (1985) 49 CTR 134 : (1986) 157 ITR 127 : (1985) 23 TAXMAN 262

Income Tax Act, 1961 — Section 10, 256(1)

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High Courts30 Mar 1985

COMMISSIONER OF INCOME TAX Vs STANDARD MERCANTILE CO.

Patna High Court · (1986) 52 CTR 415

Income Tax Act, 1961 — Section 142, 182, 186, 256, 271

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